NOOR JAHAN Vs. HALEEM KHAN

JUDGEMENT

(1.) Cm.Appl 20681/2018(delay)

(2.) The application stands disposed of.

(3.) Challenge in this appeal is to the order dated 26.02.2018 passed by the Family Court by which a petition filed by the appellant seeking a decree of divorce filed under Section 2 of the Dissolution of Muslim Marriage Act, 1939 has been disposed by passing the following order: